HAMJA SHAKEEL PITTU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) This is an application for bail in respect of the offence punishable under Sec. 8(c), 21(c), 22(C) and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereafter 'the NDPS Act ' for short) registered on 31/12/2021 vide C.R. No.371 of 2021 with Panvel taluka Police Station.

(3.) The applicant is the accused no.5. There are in all 6 accused. The date of the incident is 30/12/2021. The applicant was arrested on 08/01/2022. The raiding party got a secret information that the accused no.1 would be arriving at the spot with a huge quantity contraband Maphedrone (MD). Accordingly, the accused no.1 was apprehended. 1 kg of contraband MD was recovered from the accused no.1. The investigation revealed the involvement of the other accused. The applicant i.e. accused no.5 was arrested on 08/01/2022. The co-accused no. 4 has been granted bail by the trial Court and the co-accused no. 6 has been granted bail by this Court. However, the applicant will not be able to seek parity with the other accused.